ARJUN NAJABHAI CHANDAPA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. The learned APP waives service of notice of rule for and on behalf of the respondent- State.

(2.) The present successive bail application is filed under Sec. 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with the First Information Report registered with the Panch "B" Division Police Station, Jamnagar vide I-C.R.No.74 of 2019 for the offences punishable under Ss. 366, 363, 376(2)(N), 376(1) of the Indian Penal Code and under Ss. 4 and 6 of the POCSO Act, 2012.

(3.) Heard Mr. Rajeshkumar Mishra, the learned counsel appearing for the applicant, Mr. Nabil Baloch, the learned counsel appearing for the complainant and Mr. J.K. Shah, the learned APP appearing for the respondent - State.